Krishna Murari, J. - (1.) HEARD learned Counsel for the Petitioner, Standing Counsel for Respondent No. 1 and Sri P.K. Bhardwaj, learned Counsel for Respondent No. 2.
(2.) BOTH the Respondents may file counter affidavit within six weeks. Issue notice to Respondent No. 3, who may also file counter affidavit within the aforesaid period.
(3.) PETITIONER may take steps for service of notice within a period of one week.;